High Courts20 Apr 2010Allowed
The Scientific Instrument Co. Ltd. Vs The Arbitrator/Managing Director, U.P. State Sugar Corporation Ltd. and Another
Allahabad High Court · (2010) 04 AHC CK 0118
Arbitration Act, 1940 — Section 20, 23, 33, 8
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 62 of 127
High Courts17 Apr 2010Allowed
Dutta Construction Company Vs Metallurgical and Engineering Consultant (India) Limited
Jharkhand High Court · (2010) 04 JH CK 0034
Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34
High Courts05 Apr 2010
Pawan Kumar Gupta Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2010) 2 JKJ 253
Arbitration and Conciliation Act, 1996 — Section 30, 33
High Courts05 Apr 2010
Union of India (UOI) and Others Vs Conbes India Pvt. Ltd. Conbes India Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 04 DEL CK 0036
Arbitration Act, 1940 — Section 14, 17, 29, 30, 33Arbitration and Conciliation Act, 1996 — Section 31(7), 34Civil Procedure Code, 1908 (CPC) — Section 34
High Courts01 Apr 2010
Hindustan Steelworks Construction Limited Vs P. Sethian
Calcutta High Court · (2011) 2 CHN 716
Arbitration Act, 1940 — Section 30, 33, 34
Supreme Court01 Apr 2010Disposed Of
State of Maharashtra Vs Hindustan Construction Company Ltd.
Supreme Court Of India · AIR 2010 SC 1299 : (2010) AIRSCW 5834 : (2010) 3 AWC 2451 Supp : (2010) 3 BomCR 11 : (2010) 2 CompLJ 289 : (2010) 3 CTC 452 : (2010) 3 JT 420 : (2010) 3 SCALE 466 : (2010) 4 UJ 1903 : (2010) 2 WLN 81
Arbitration and Conciliation Act, 1996 — Section 28, 30, 33, 34, 34(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 41 Rule 2, Order 41 Rule 3, Order 6 Rule 17Limitation Act, 1963 — Article 158, 10, 11
High Courts30 Mar 2010
Union of India (UOI) and Others Vs Samarendra Nath Mukherjee
Calcutta High Court · (2010) 03 CAL CK 0091
Arbitration Act, 1940 — Section 20, 30, 33, 37(3)Arbitration and Conciliation Act, 1996 — Section 11, 16, 34
High Courts23 Mar 2010
State Trading Corporation (India) Ltd. Vs Khushi Ram Behari Lal and Another
Delhi High Court · (2010) 03 DEL CK 0004
Arbitration and Conciliation Act, 1996 — Section 30, 33, 34, 34(2)
High Courts19 Mar 2010Dismissed
Saran Agency Vs Hindustan Petroleum Corporation Ltd. and The Area Sales Manager
Madras High Court · (2010) 03 MAD CK 0036
Advocates Act, 1961 — Section 35Arbitration Act, 1940 — Section 32, 33Arbitration and Conciliation Act, 1996 — Section 34
High Courts17 Mar 2010
Municipal Corporation of Delhi Vs Prabhat Construction and Another
Delhi High Court · (2010) 03 DEL CK 0019
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 19
High Courts17 Mar 2010Dismissed
The Superintending Engineer, Public Works Department and The Executive Engineer, PWD/WRO, Periyar Dam Special Division Vs Er. Sundharam Contractor
Madras High Court · (2010) 2 LW 677
Arbitration and Conciliation Act, 1996 — Section 21, 33, 34, 34(3), 43Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts15 Mar 2010
Suresh Kumar Vs Satish Mehra and Another
Delhi High Court · (2010) 3 ILR Delhi 676
Arbitration Act, 1940 — Section 34Stamp Act, 1899 — Section 33, 35, 38Transfer of Property Act, 1882 — Section 53A
High Courts15 Mar 2010
Bharat Sanchar Nigam Ltd. Vs Haryana Telecom Ltd.
Delhi High Court · (2010) 3 CompLJ 762
Arbitration and Conciliation Act, 1996 — Section 11, 31, 31(5), 33, 34Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts05 Mar 2010
Union of India Vs Mohan Brothers
Jammu And Kashmir High Court · (2010) 03 J&K CK 0045
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 20Jammu and Kashmir Arbitration Act, 1945 — Section 30, 33, 41
High Courts05 Mar 2010
Gas Authority of India Vs PCP International Ltd. and Another PCP International Ltd. and Another Vs Gas Authority of India
Delhi High Court · (2010) 03 DEL CK 0210
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2)
High Courts05 Mar 2010Dismissed
Union of India (UOI) Vs Chenab Construction Joint Venture
Delhi High Court · (2010) 4 ILR Delhi 163
Arbitration and Conciliation Act, 1996 — Section 31(7), 33, 34Contract Act, 1872 — Section 23, 55, 73
High Courts04 Mar 2010Dismissed
Kallathil Sekharan and Others Vs Kallathil Sreedharan and Others
High Court Of Kerala · (2011) 1 ILR (Ker) 25 : (2011) 1 KLJ 316
Arbitration Act, 1940 — Section 14(2), 15, 16, 30, 33Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Kerala Arbitration Rules, 1977 — Rule 14
High Courts04 Mar 2010Dismissed
Smt. Satya Devi Vs Sh. Surinder Kumar and Others
Punjab And Haryana At Chandigarh · (2010) 03 P&H CK 0149
Arbitration Act, 1940 — Section 32, 33Criminal Procedure Code, 1973 (CrPC) — Section 100
High Courts04 Mar 2010Allowed
Harchand Singh Vs Reliable Agro Engineering Services (Pvt.) Ltd.
Punjab And Haryana At Chandigarh · (2010) 158 PLR 564
Arbitration Act, 1940 — Section 2, 3, 33, 34Evidence Act, 1872 — Section 114
High Courts03 Mar 2010
Jeewan Builders Vs Delhi Development Authority
Delhi High Court · (2010) 03 DEL CK 0192
Arbitration Act, 1940 — Section 30, 33